Section 45 in Presidency-towns Insolvency Act, 1909
45. Effect of order of discharge.
(1)An order of discharge shall not release the insolvent from-(a)any debt due to the [Government] [Substituted for the word 'crown' by para 4(1) of adoption of laws Order, 1950];(b)any debt or liability incurred by means of any fraud or fraudulent breach of trust to which he was a party; or(c)any debt or liability in respect of which he has obtained forbearance by any fraud to which he was a party; or(d)any liability under an order for maintenance made under section 488 of the Code of Criminal Procedure, 1898 (5 of 1898).(2)Save as otherwise provided by sub- section (1), an order of discharge shall release the insolvent from all debts provable in insolvency.(3)An order of discharge shall be conclusive evidence of the insolvency, and of the validity of the proceedings therein.(4)An order of discharge shall not release any person who at the date of the presentation of the petition was a partner or co- trustee with the insolvent or was jointly bound or had made any joint contract with him, or any person who was surety or in the nature of a surety for him.
